- (1.)This criminal petition under Section 482 of the Code of Criminal Procedure is filed by the petitioner/A.21 seeking to quash the proceedings in C.C.No.1 of 2011 on the file of the Special Judge for Prevention of Corruption Act for Speedy Trial of Cases of Embezzlement, arising out of offences under Sections 120B, 477 -A, 409 and 420 IPC.
(2.)The brief facts of the case are as follows. Sri P.Daya Chary, IAS. Director of Social Welfare Department, Hyderabad, lodged a report with Criminal Investigation Department (CID), Hyderabad basing on the report submitted by the Department of Vigilance and Enforcement, Andhra Pradesh, Hyderabad, stating that certain false claims of scholarships were made on fictitious names of Scheduled Castes and Backward Classes College students in respect of 95 educational institutions (both Private and Government Institutions) in twin cities of Hyderabad and Secunderabad, by the Officials of the Office of - Deputy Director, Social Welfare, Hyderabad and misappropriated huge Government funds and thereby cheated the Government fraudulently. Hence, the complaint.
(3.)Heard and perused the material available on record.